Polavarapu Nagabhushanam vs Pepalla Chenchaiah, Died Per Lrs
2024 Latest Caselaw 10378 AP

Andhra Pradesh High Court - Amravati

Polavarapu Nagabhushanam vs Pepalla Chenchaiah, Died Per Lrs on 15 November, 2024

 APHC010039482002
                      IN THE HIGH COURT OF ANDHRA PRADESH
                                    AT AMARAVATI                           [3397]
                             (Special Original Jurisdiction)

                FRIDAY ,THE FIFTEENTH DAY OF NOVEMBER
                    TWO THOUSAND AND TWENTY FOUR

                                  PRESENT

      THE HONOURABLE SRI JUSTICE VENUTHURUMALLI GOPALA
                        KRISHNA RAO

                          FIRST APPEAL NO: 2049/2002

Between:

Polavarapu Nagabhushanam                                       ...APPELLANT

                                     AND

Pepalla Chenchaiah Died Per Lrs and Others                ...RESPONDENT(S)

Counsel for the Appellant:

     1. V SUBRAHMANYAM

Counsel for the Respondent(S):

     1. YALLABANDI RAMATIRTHA

The Court made the following:

JUDGMENT:

Heard Sri V.Subrahmanyam, learned counsel for the

appellant/defendant and Sri Yellabandi Ramatirtha, learned counsel for the

respondents/plaintiffs.

2. Learned counsel for the appellant/defendant has represented that the

appellant wants to pay the suit amount to the respondents/plaintiffs, for which

the learned counsel for the respondents/plaintiffs has represented that they have no objection and requested to accord permission to the

appellant/defendant to deposit the Decree amount before the trial Court and

by recording the same, requested to dispose of the appeal suit. Learned

counsel for the appellant/defendant has fairly conceded the same.

3. On considering the representation made by the learned counsel

appearing for both sides, the Appeal Suit is disposed of, by granting

permission to the appellant/defendant to deposit the Decree amount before

the trial Court within a period of four (04) weeks from the date of receipt of a

copy of the order. No costs.

As a sequel, miscellaneous petitions, if any pending, shall stand closed.

_______________________________ JUSTICE V.GOPALA KRISHNA RAO

Date: 15.11.2024

Note:

Issue C.C. by 18.11.2024 B/o SRT